LEELA Vs. SUPERINTENDENT OF POLICE THRISSUR

JUDGEMENT

(1.) THE prayer in the writ petition is as follows:

(2.) THE case of the petitioner is as follows: THE petitioner is the mother of the 3rd respondent. THE 4th respondent is the wife of the 3rd respondent. THE petitioner's husband died about six years back. THE 3rd respondent, after marriage to the 4th respondent was living in a house in Housing Board Complex at Irinjalakuda. After the death of the petitioner's husband and since the petitioner is old and ailing lady of 70 years, the 3rd respondent requested the petitioner to transfer her residence to the house of the 3rd respondent. THE petitioner was residing with the 3rd respondent for the last two years. After the petitioner shifted her residence to the house of the 3rd respondent, she faced harassment from the 3rd and 4th respondents and torturing her both mentally and physically. On 13.3.2012, the petitioner managed to escape from the illegal custody of the 3rd and 4th respondents and she ran for safety. Because of the threats she sought refuge at the house of a relative at Chalakudy. THE wearing cloths, furniture, bank passbooks, fixed receipts as well as the key of the locker of the petitioner with the Dhanalakshmi Bank are in the house of the 3rd respondent. It is stated that she was living at the mercy of her relatives. She made a request to the 1st respondent seeking protection.

(3.) WE heard the learned Senior counsel for the petitioner, learned counsel appearing for respondents 3 and 4 and also the learned Government Pleader. The learned Government Pleader would submit that the petitioner has been residing as stated by her and the police promised that all protection will given for taking her belongings from the house of the 3rd and 4th respondents. It is also submitted that the case of obtaining Rs.8,00,000/- is not found to be correct.